KAILASH YADAVRAO INGOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant.

(2.) By this application, the applicant has challenged order passed by the Court below dated 27/08/2019, whereby revision application filed by the applicant was dismissed. As a result, an order passed by the Magistrate rejecting an application filed by the applicant under section 156(3) of the Code of Criminal Procedure (For short " Cr.P.C .), stood confirmed.

(3.) The grievance of the applicant before the Magistrate while filing the application under section 156(3) of the Cr.P.C. was that an F.I.R. ought to have been registered on a grievance raised by the applicant against officers of the Maharashtra State Electricity Distribution Company Limited as they had allegedly committed offences under the provisions of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.